S. K. Mohapatra, Member - (1.) This is a joint application filed under section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') read with rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity 'the Rules') with a prayer for initiation of Corporate Insolvency resolution process in respect of Respondent corporate debtor.
(2.) It is seen from the records that the matter came up for hearing for the first time on 19.09.2017, when adjournment was granted on the ground that the date of hearing mentioned in the notice to the Respondent was 21.09.2017. On 21.09.2017 a tracking report in respect of delivery of petition to respondent corporate debtor has been placed on record-
(3.) Admittedly no one has appeared on behalf of the Respondent corporate debtor. In the present case a post filing notice as required under sub-rule (3) of Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 has been sent to the corporate debtor. Nevertheless the respondent has not appeared till date.;